KHADIM HUSSAIN Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER has filed this writ petition for the grant of following reliefs:

(2.) AT the time of hearing of the writ peti ­tion as also from the record it is clearly made out that petitioner Khadim Hussain and other persons had already filed SWP No. 102/93 which stands already dismissed by this court in terms of Annexure "D" dated: 17.11.1999. In this behalf what is stated by the petitioners and is relevant for the purposes of this case is men ­tioned in para 12 of the petition, which is ex ­tracted hereinbelow:

(3.) WHEN this case was taken up for consid ­eration, Sh. J.P. Singh, learned counsel appear ­ing for respondents 1 & 2 alongwith Sh. D.C. Raina, who appeared for respondent No.3, objected to the entertainment of petition on the principles underlying order 2 Rule 2 as well as under section 11 (iv) Explanation of CPC being barred and for its dismissal.